LexA.V. NIRGUDE, V.K. JADHAV
909 recorded High Court judgment(s) · 2015–2016
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 909 |
Disposal nature
| Disposed off/Dismissed for default | 358 |
| Dismissed/Rule Discharged | 208 |
| Admitted/Allowed/Granted/Rule Absolute | 176 |
| DISPOSED OFF | 58 |
| DISMISSED | 33 |
| Withdrawn | 30 |
| APPLICATION ALLOWED | 28 |
| Rejected at Admission stage | 5 |
Recent judgments
- MURLIDHAR DAGDU PAWAR v. THE UNION OF INDIA AND OTHERS — Bombay High Court (2016-09-27)
- PRADIP GULABRAO PAWAR v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2016-09-22)
- RANGNATH S/O BAJIRAO KHADKE v. THE STATE OF MAHARASHTRA AND ANOTHER — Bombay High Court (2016-08-23)
- MIRZA SUBHAN BAIG WAHED BAIG AND ORS v. THE STATE OF MAH AND ANR — Bombay High Court (2016-08-23)
- VISHNU ASARAM KANADE v. THE STATE OF MAHARASHTRA — Bombay High Court (2016-08-23)
- THE STATE OF MAHARASHTRA v. NANDKISHOR S/O BALREDDY KOLYAME AND ANR — Bombay High Court (2016-06-30)
- HAMADABI FAKIRSHAH FAKIR v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2016-06-30)
- SIDDESHWAR S/O KISANRAO KATKADE AND ORS v. THE STATE OF MAHARASHTRA and ANR — Bombay High Court (2016-06-30)
- THE STATE OF MAHARASHTRA v. SUBHASH S/O GANESH GIR — Bombay High Court (2016-06-30)
- MAHAMMAD ALI ISMAIL AMDARE v. THE STATE OF MAHARASHTRA — Bombay High Court (2016-06-30)